SUMIT KUMAR Vs. STATE & ORS

JUDGEMENT

(1.) Crl. M.A. No.16035/2015 (for exemption) Exemption allowed, subject to all just exceptions.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Amit Raj, as during a scuffle respondents No. 2 and 3 were beaten and received simple injuries. After completion of investigation, the police has filed the charge sheet against petitioner and after framing of charges, matter is pending for trial. Both the parties are known to each other being neighbours. Meanwhile, with the intervention of the respectable members of the locality, the respondents No.2 and 3 and the petitioner have amicably settled their disputes vide compromise deed dated 04.10.2015. Thus, to maintain peace and cordiality in the neighbourhood, the respondents No. 2 and 3 do not want to pursue this case further against the petitioner and have no objection if the present petition is allowed.

(3.) Respondents No.2 and 3 are personally present in the Court through learned counsel above named and have been duly identified by the Investigating Officer of the case. The learned counsel under instructions does not dispute as to what is stated by learned counsel for petitioner and submits that matter has been settled between the parties vide aforementioned compromise deed, therefore, the respondents No. 2 and 3 have no objection if the present petition is allowed.